SANJIB ADHIKARI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THE petitioner seeks the intervention of this Court in exercise of its extra ordinary jurisdiction under Article 226 of the Constitution of India to facilitate the release of his services entitlements perceived to be arbitrarily withheld by the respondents, subjecting him as well to unwarranted harassments rendering him physically and mentally incapable of discharging his duties.

(2.) I have heard Mr. A. S. Bhattacharjee, Sr. Advocate assisted by Mr. K. Paul, Advocate for the petitioner and Mr. L. Tenzing, Government Advocate, Arunachal Pradesh for the respondents.

(3.) AS the orders for payment of subsistence allowance remained unattended, the petitioner approached this Court with an application for contempt whereafter an amount of Rs. 66,179/- was defrayed to him on that count. The respondents also by letter dated 20. 7. 2001 issued by the Superintendent of Police, East Siang District, Pashighat, asked him to report at his establishment. According to the petitioner, he accordingly presented himself before the Inspector General of Police at Itanagar on 20. 8. 2001. However, while returning therefrom he was intercepted by two persons travelling in a Maruti Gypsy vehicle and after coaxing him to board it, forcibly obtained his signature on three blank papers at the point of a revolver, threatening him at the same time to withdraw the contempt case against the Superintendent of Police and others within a week. The petitioner has alleged that he was severely assaulted by these persons for which he had to be admitted in the emergency ward of the Government Hospital at North Lakhimpur on the very same date. On an FIR being lodged on the incident, Itanagar P. S. Case No. 148/01 was registered under Sections 365/323/506/34 IPC on 5. 9. 2001.